Bombay High Court Judgments

High Courts07 Sept 2018Disposed Off

Department of Women and Child Development Belapur, Navi Mumbai Vs Jaina Marketing and Associates

Bombay High Court · (2018) 09 BOM CK 0025

Arbitration and Conciliation Act, 1996 — Section 9, 11Constitution of India, 1950 — Article 19(1)(g), 19(6), 298, 299

High Courts07 Sept 2018Dismissed

D.Y. Patil College Of Engineering, Through Its Registrar And Anr. Vs All India Council For Technical Education, Through Its Member Secretary And Ors.

Bombay High Court · (2018) 09 BOM CK 0013

All India Council For Technical Education Act, 1987 — Section 10Maharashtra University Act, 1994 — Section 8(3)Constitution of India, 1950 — Article 14, 19(1)(g), 19(6)

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High Courts07 Sept 2018Partly Allowed

Shri. Chandrashekhar S/O Daulatram Bisen Vs M/S Yogi Construction, Thr. Proprietor, Shri. Shivkumar Jogendraprasad Sinha And Another

Bombay High Court · (2018) 09 BOM CK 0012

Arbitration and Conciliation Act, 1996 — Section 11(6), 28(1)(a), 34, 34(2), 34(2)(a)(iii), 34(2)(b)(ii), 34(4), 37(1)(c)Specific Relief Act,1963 — Section 16, 16(c)

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High Courts07 Sept 2018Disposed Off

Vibagyor Texotech Ltd. Vs Board Of Directors, State Bank Of India And Others

Bombay High Court · (2018) 09 BOM CK 0010

Securitisation and Reconstruction of Financial Assets and Enforcement of Securities Interest Act, 2002 — Section 13(2), 13(4), 14Constitution of India, 1950 — Article 226Code of Civil Procedure, 1908 — Order 39 Rule 1

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High Courts06 Sept 2018Dismissed

State of Goa Vs Smt. Sitadevi alias Jaya Raghuraj Deshprabhu And Ors.

Bombay High Court · (2018) 09 BOM CK 0132

Land Aquisition Act 1894 — Section 4, 18, 51A

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High Courts06 Sept 2018Disposed Off

Ashok Tarachand Ramteke Vs State Of Maharashtra Thr. Police Station Officer Pulgaon Dist. Wardha And Another

Bombay High Court · (2018) 09 BOM CK 0107

Code of Criminal Procedure, 1973 — Section 161, 227Indian Penal Code, 1860 — Section 279, 304, 304-A, 337, 338Maharashtra Motor Vehicles (Regulations for School buses) Rules, 2011 — Rule 3(74)(A), 3(74)(B)

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High Courts06 Sept 2018Allowed

B. Balachandra Rao And Anr Vs Sanjna Navneeth Rao And Anr

Bombay High Court · (2018) 09 BOM CK 0053

Protection of Women from Domestic Violence Act, 2005 — Section 2, 2(a), 2(f), 2(g), 3, 12, 17, 20, 23

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High Courts06 Sept 2018Allowed

Sandip Mrinmoy Chakrabarty Vs Reshita Sandip Chakrabarty And Anr

Bombay High Court · (2018) 09 BOM CK 0015

Protection of Women from Domestic Violence Act, 2005 — Section 12, 21, 23, 26, 30Family Courts Act, 1984 — 7, 7(2), 8, 10(1), 12, 17, 18, 19, 20, 21, 22Code of Civil Procedure, 1908, — Order 39 Rules 1, Order 39 Rules 2, Section 24

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High Courts06 Sept 2018Disposed Off

Ahluwalia Contracts (India) Ltd. Vs Bellamy Constructions And Infrastructure Pvt. Ltd. And Anr

Bombay High Court · (2018) 09 BOM CK 0011

Code of Civil Procedure, 1908 — Order 1 Rule 10, Section 9, 96, 100Indian Contract Act, 1872 — Section 28, 126

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High Courts06 Sept 2018Disposed Off

Commissioner Of Income Tax (Tds)-1 Vs M/S. Mumbai Metropolitan Regional Development Authority

Bombay High Court · (2018) 09 BOM CK 0009

Income Tax Act, 1961 — Section 194C, 194J, 194L, 194LA, 201(1), 201(1A), 260ALand Acquisition Act, 1894 —

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High Courts06 Sept 2018Disposed Off

Pune Municipal Corporation Vs Prudent Ployconsultants Pvt.Ltd

Bombay High Court · (2018) 09 BOM CK 0008

Maharashtra Municipal Corporation Act, 1949 — Section 74, 74(2)

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High Courts05 Sept 2018Partly Allowed

Mr. Fakruddin Mulla and Ors Vs Mr. Gangaram Ghadi and Ors

Bombay High Court · (2018) 09 BOM CK 0131

Motor Vehicles Act, 1988 — Section 166

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High Courts05 Sept 2018Allowed

Prabhakar Mohite And Anr Vs State Of Maharashtra And Anr

Bombay High Court · (2018) 09 BOM CK 0113

Code of Criminal Procedure, 1973 — Section 482Protection Of Women From Domestic Violence Act, 2005 — Section 2(f) , 2(s), 3, 12, 18, 19, 20, 22, 23, 28(2), 31

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High Courts05 Sept 2018Dismissed

Nilesh Gangaram Nalavade And Anr Vs Dhanlaxmi Gangaram Nalavade And Ors

Bombay High Court · (2018) 09 BOM CK 0054

Protection of Women from Domestic Violence Act, 2005 — Section 2(f), 3, 12Code of Criminal Procedure, 1973 — Section 145Hindu Marriage Act, 1955 — Section 5

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High Courts05 Sept 2018Allowed

Lokmat Media Private Limited Thr Its Sr. Manager Legal Syed Arshad Ali S/O Mustaq Ali Vs Naktu S/O. Kashiram Fulzele And Another

Bombay High Court · (2018) 09 BOM CK 0007

Maharashtra Recognition of trade Unions & Prevention of Unfair Labour Practices Act, 1971 — Section 3(18), 5, 7, 9(iv), 28, 30Industrial Disputes Act, 1947 — Section 2(b), 2(e), 2(p), 10, 10A, 25U, 29Working Journalists and Other Newspaper Employees (Conditions of Service) and Miscellaneous Provisions Act, 1955 — Section 3, 12, 17, 18

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High Courts05 Sept 2018Disposed Off

Dipak Gangadharrao Sul And Another Vs State Of Maharashtra And Other

Bombay High Court · (2018) 09 BOM CK 0006

Maharashtra Municipal Corporations Act, 1949 — Section 20, 25(2), 20(3), 20(4), 20(5), 20(6), 21, 21(1), 21(2), 21(3), 21(4), 25(5), 35A, 67, 69(2), 73C, 93, 451Code ofCivil Procedure, 1908 — Section 9Bombay Provincial Municipal Corporation (Conduct of Elections to the post of the Chairman of the Standing Committee, Transport Committee, Wards Committees and other Committees) Rules, 2007 — Rule 2(2), 3(3), 4, 45

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High Courts04 Sept 2018Dismissed

Mr. Adelmo Braz Fernandes Vs Mrs. Deepa Anant Bandekar

Bombay High Court · (2018) 09 BOM CK 0130

Constitution of India, 1950 — Article 227Goa, Daman and Diu Buildings (Lease, Rent and Eviction) Control Act, 1968 — Section 22(2)(a)(b)(i), 22(2)(a)(b)(ii)

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High Courts04 Sept 2018Allowed